Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3A(1)] [Section 3A] [Entire Act] State of Kerala - Subsection Section 3A(1)(n) in Kerala Panchayat Raj Act, 1994 (n)to know the follow up action taken on the decisions of the Grama Sabha and the detailed reasons for not implementing any of the decisions;